SUDAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by consent of learned Counsel for respective parties.

(2.) This Criminal Writ Petition is directed against the impugned orders dated 17.05.23021 and 29/7/2021, passed by present Respondents No.2 and 3, respectively, whereby the petitioner has been externed from the area of MIDC Waluj Police Station, Aurangabad, for the period of two years.

(3.) Background facts of the case are as under: